Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Citedby 4 docs
American Home Products ... vs Mac Laboratories Private Limited ... on 30 September, 1985
2 Raghav Cement, A Proprietary ... vs Partnership Having Its Office At ... on 18 November, 2011
Coal Mines Officers Association, ... vs Chairman-Cum-M.D., Coal India ... on 8 October, 2012
Oa.Nos.137 And 139 Of 2012 Are ... vs Unknown on 7 March, 12
M/S.Aravind Laboratories vs Modicare on 5 July, 2011
User Queries
trade marks act
trade mark
trade mark act 1999
section 17
"the trade marks act,1999"
marks
section 17 trade marks act
[
Section 17
] [
Complete Act
]
Central Government Act
Section 17(1) in The Trade Marks Act, 1999
(1) When a trade mark consists of several matters, its registration shall confer on the proprietor exclusive right to the use of the trade mark taken as a whole.